PANDYA - (1.) . All these matters involve a common question relating to Deputy Directors in the Bureau of Economics and Statistics, a Department of the Government of Gujarat. The petitioners in all the three petitions at the relevant time were working as Deputy Directors and there were grievances about pay scale that has been given to them under Desai Pay Commission. As the Commission has been referred to by the State Government and its Officers on various occasions pertaining to the petitioners as Second Pay Commissions (SPC for short), I shall refer to it in that manner only. The Bureau of Economics and Statistics was created in the then Bombay Province in the year 1946 and had continued after merger and reorganisation of the State of Bombay. On coming into existence of the State of Gujarat since May 1990, the Bureau was made a Department of the Government of Gujarat on 19-1-1961. Thereafter, the Gujarat State Statistics Service (GSS) comprising Statistical Personnel working in various Departments of the State Government was constituted on 22-4-1965 and after that date all the posts of the Directorate are born on the cadre of Bureau. The hierarchy is as under : Director, Deputy Director of Evaluation, Joint Director, Deputy Director (all Class I posts). Research Officers bearing various designations which are Class II posts and others. In the present petitions the question involved is that of Class I Officers, namely, the Deputy Directors.
(2.) . As the aforesaid details indicate, they are at the lowest, amongst the Class I Officers of the Bureau. In the course of time after its creation and as and when there was pay revision of the State Government employees, the Deputy Directors also got upward revision. Throughout this judgment, the petitioners shall be referred to as the Deputy Directors. Whatever revision of pay they got, however, they were not satisfied and they continued to agitate their grievances.
(3.) . The First Pay Commission, popularly known as Sarela Pay Commission came to be appointed and its recommendations were implemented by way of Pay Rules of 1969 and the Deputy Directors, as a result, got the pay scale of 500-1100, referred to in Sarela Pay Commission as Junior Duty Class I Officers. This description and the scale has its own importance in the dispute involved in this petition.;